LAXMI DEVI AGGRAWAL,DELHI vs. ITO WARD 39(4), NEW DELHI

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ITA 925/DEL/2019Status: DisposedITAT Delhi10 December 2020AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee requested to withdraw their appeal for the assessment year 2015-16. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Respondent: Mr. Shri Prakash Dubey, Sr. DR
Hearing: 10.12.2020Pronounced: 10.12.2020

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year : 2015-16 Laxmi Devi Aggarwal, Vs. Income Tax Officer, H-3/100, 1st floor, Ward-39(4), Sector-18, Rohini, New Delhi. Delhi – 110 085 PAN : AAMPA1539Q. (Appellant) (Respondent) Appellant by : None Respondent by : Mr. Shri Prakash Dubey, Sr. DR. Date of hearing : 10.12.2020 Date of pronouncement : 10.12.2020 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-13, New Delhi dated 24th December, 2018.

2.

None appeared on behalf of the assessee at the time of virtual hearing before us. The assessee, vide letter dated NIL has requested for withdrawal

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